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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(b) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970

(b)The amount of charges mentioned in column (3) of the Schedule shall be made by a Debt Relief Court for the purposes specified in Column (2) and shall be paid in the manner specified in column (4) thereof.